Income Tax Appellate Tribunal - Mumbai
Reid & Taylor (India) Ltd, Mumbai vs Addl Cit Rg 4(3), Mumbai on 29 August, 2018
THE INCOME TAX APPELLATE TRIBUNAL
"C" Bench, Mumbai
Before Shri B.R. Baskaran (AM) & Shri Ramlal Negi (JM)
I.T.A. No. 4601/Mum/2016 (Assessment Year 2010-11)
I.T.A. No. 4602/Mum/2016 (Assessment Year 2011-12)
M/s. Reid & Taylor (India) Addl. CI T
Limited Vs. Range 4(3)
501, 5 t h Floor Aayakar Bhavan
Marathon NextGen Innova M.K. Road
Off G.K. Marg, Lower Parel Mumbai-400020.
Mumbai-400 013.
PAN : AACCR2067H
(Appellant) (Respondent)
Assessee by None
Department by Shri M.V. Rajguru
Date of Hearing 29.8.2018
Date of Pronouncement 29.8.2018
ORDER
Per B.R. Baskaran (AM) :
Both appeals filed by the assessee are directed against the orders passed by the learned CIT(A)-9, Mumbai and they relate to A.Y. 2010-11 & 2011-12.
2. None appeared on behalf of the assessee even though notice for hearing was sent to the assessee on more than one occasion by registered post.
3. In A.Y. 2010-11, the assessee is challenging the disallowance of depreciation and interest expenses. In A.Y. 2011-12 also the assessee is challenging identical additions made therein.
3. We noticed that the learned CIT(A) has passed a detailed order on both the issues in both these years. No material was placed before us to contradict the findings given by the learned CIT(A). Under these set of facts, we have no other option but to confirm the order passed by the learned CIT(A) in both years.
2M /s . R e i d & T a yl o r ( In d i a) L i m i te d
4. In the result, both the appeals of the assessee are dismissed.
Order has been pronounced in the Court on 29.8.2018.
Sd/- Sd/-
(RAMLAL NEGI) (B.R.BASKARAN)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated : 29/8/2018
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent
3. The CIT(A)
4. CIT
5. DR, ITAT, Mumbai
6. Guard File.
BY ORDER,
//True Copy//
(Senior Private Secretary)
PS ITAT, Mumbai